ARJUNBHAI GHANSHYAMBHAI KHATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicant has prayed for the following reliefs:

(2.) The case of the writ-applicant, in his own words as pleaded in his writ-application, is as under:

(3.) On 8th December 2017, this Court passed the following order :